- (1.) Heard Sri Fuzail Ahmad Ansari, learned counsel for the petitioner and Ms. Praveen Shukla, learned Standing Counsel for the respondents.
(2.) The petitioner has preferred the present writ petition with the prayer to issue a Mandamus directing the respondent No.2/District Inspector of Schools Moradabad to pass orders for appointment of the petitioner on compassionate ground by deciding his application dated 9.5.2005 expeditiously.
(3.) The facts in brief as contained in the writ petition are that there is an educational institution namely Ansar Inter College Moradabad. The institution in question is a recognized and aided intermediate college by the State Government. All its teachers and employees are being paid their salary through State Exchequer. The institution is a duly recognized minority institution.;